Central Information Commission
Amar Deep vs National Highways Authority Of India ... on 22 April, 2026
के ीय सू चना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई िद ी, New Delhi - 110067
File No: CIC/NHAIN/A/2025/609545
Amar Deep .....अपीलकता/Appellant
VERSUS
बनाम
CPIO
PIO CUM PROJECT DIRECTOR, NHAI
PIU NAJIBABAD H. No. 3A/2,
1st Floor Siddhabali Vihar
Colony, Kotwal Road,
Najibabad, Bijnor,U P 246763 .... ितवादीगण /Respondent
Date of Hearing : 21.04.2026
Date of Decision : 22.04.2026
INFORMATION COMMISSIONER : Jaya Varma Sinha
Relevant facts emerging from appeal:
RTI application filed on : 12.01.2025
CPIO replied on : 22.01.2025
First appeal filed on : 23.01.2025
First Appellate Authority's order : 30.01.2025
2nd Appeal dated : 24.02.2025
Information sought:
1. The Appellant filed an RTI application dated 12.01.2025(online) seeking the following information:
"It is humbly submitted that I, Amardeep, am making this application to obtain information regarding the kidnapping of my younger brothers, Rajat and Rahul, CIC/NHAIN/A/2025/609545 Page 1 of 3 on 15/12/2024. The incident occurred between 8:00 PM to 9:00 PM, during which a grey Innova car passed through Puraini Toll Plaza (located between Dhampur and Nagina) and proceeded towards SIDCUL, Haridwar. In this regard, I have lodged complaints with the SSP Haridwar, IG Dehradun, DGP Dehradun, DM Haridwar, and Commissioner Dehradun. To assist in the pursuit of justice, I request you to kindly provide the following information:
1. Certified CCTV footage of Puraini Toll Plaza on 15/12/2024, for the time frame 8:00 PM to 9:00 PM.
I kindly request that the above information be provided in hard copy, soft copy, pen drive, or via email."
2. The CPIO furnished a reply to the Appellant on 22.01.2025 stating as under:
"In this regard, it is to inform that this office sought information from user fee collection agency deployed at Puraini Toll Plaza and user fee collection agency informed that one month's backup of CCTV footage is available at the toll plaza and video recording of dated 15.12.2024 is not available in toll plaza record."
3. Being dissatisfied, the Appellant filed a First Appeal dated 23.01.2025. The FAA vide its order dated 30.01.2025, held as under:
"इस संबंध म अवगत कराना है क आपके ारा चाही गयी सूचना संबंिधत पी०आई०यू०- नजीबाबाद कायालय का प सं0 17381 दनांक 22.01.2025 ( ितिलिप संल ) के मा यम से िनधा रत समयाविध म आपको उपल ध करा दी गयी है।"
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent.
Respondent: Shri Amit Sharma, APIO-cum-Manager, attended the hearing through VC.
5. The Appellant did not participate in the hearing.
CIC/NHAIN/A/2025/609545 Page 2 of 36. The Respondent submitted that the CCTV footage is usually kept for one month and at the time of replying to the instant RTI Application, the same was not available in the records.
Decision:
7. The Commission after adverting to the facts and circumstances of the case and perusal of the records, observes that a suitable reply based on available records has been given by the CPIO within stipulated time frame as per the provisions of the RTI Act to the Appellant vide letter dated 22.01.2025. The Commission would like to counsel the Appellant that under the provisions of the RTI Act only such information as is available and in the form held by the public authority or is under control of the public authority can be provided. The CPIO is not supposed to create information that is not a part of the record. Therefore, no relief can be given to the Appellant in instant RTI Application.
The appeal is disposed of accordingly.
Jaya Varma Sinha (जया वमा िस ा) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) (Ashutosh Vasistha) Dy. Registrar 011- 26107042 CIC/NHAIN/A/2025/609545 Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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